Section 13 in Bombay Wild Animals and Wild Birds Protection Act, 1951
13. Issue of licence for special purposes. -
Notwithstanding anything contained in this Act, it shall be lawful for the Wild Life Preservation Officer [or any other officer authorised by the State Government in this behalf,] upon such conditions as he may deem fit to impose, to grant a licence to any person with or without payment of fee, which shall entitle the holder to hunt animals and birds specified thereon for any of the following purposes namely:-(i)Scientific research;(ii)Collection of specimens for zoological gardens, museums and similar institutions; and(iii)Killing of such animals and birds as are a source of serious menace to human life or property.[Subject to any general or special orders, of the State Government, it shall also be lawful for the Wild Life Preservation, Officer or the authorised officer to grant at his discretion a reward to any person for killing of any animals or birds as are a source of serious menace to human life or property.]
